Kalpana And Others Vs State Of Maharashtra And Others
.... e in harness does not entitle his family to such a source of livelihood. The Government or the Public Authority concerned has to examine the financial condition of the family of the deceased, and it is only if it is satisfied that, but for the provision of employment, the family will not be able ...
Bombay High Court (Nagpur Bench)
Pradip Vs State Of Maharashtra And Others
.... nd Staff and the scrutiny fees in the sum of Rs. 8,03,150/-. 9. In response to the claim of the Petitioner towards interest at 18% p.a. Ms Chaudhari submitted that since there is no policy of refund of these charges, no question of payment of any interest whatsoever to the Petitioner arises ...
Bombay High Court
Sadashiv And Others Vs State Of Maharashtra And Others
.... of the C.P.C. provides that the Court shall declare the rights of the several parties and issue the directions to the Collector or any gazetted subordinate of the Collector deputed by him in this behalf to effect the partition and separation of the share of each of the parties concerned accordi ...
Bombay High Court (Aurangabad Bench)
Bebi Asha Naimoddin Shaikh Vs State Of Maharashtra And Others
.... h the rules and regulations and should be reasonable and not irrational. The decision or the policy should not be against the public interest, which may hamper generation of employment. 27. There are various State and Central Laws which takes care of welfare of labours. For example, Factori ...
Bombay High Court (Aurangabad Bench)
Nara Chandrababu Naidu And Others Vs State Of Maharashtra And Others
.... not have set the criminal law in motion by lodging the F.I.R. 28. At the first blush the argument seems attractive. However, it is important to note that the offence registered in the impugned F.I.R. and crime against these applicants are only the offences under the Indian Penal Code. Consp ...
Bombay High Court (Aurangabad Bench)
Prakash Vs Vithabai And Others
.... ot disclosed the fact that she is earning some amount by doing such a job, she cannot be held liable for giving a false evidence under section 340 of the Cr.P.C. If such course is adopted then it has to be adopted against applicant/husband and wife in each and every case, who are concealing such ...
Bombay High Court (Aurangabad Bench)
Vidya Rajaram Bandiwadekar And Others Vs State Of Maharashtra And Others
.... in view of the nature of jurisdiction exercised while issuing directions under Section 41-A of the Act of 1950. The scope and width of the provisions of Section 41-A has been considered in detail in Vanmala Manoharrao Kamdi and others (supra). It has been held therein that nature of jurisdiction ...
Bombay High Court
State Of Maharashtra And Others Vs Taramati Santosh Taji
.... rnment Order. It has been stated therein that while rendering services, the respondent was not obeying the orders of her superiors, her behaviour with her colleagues in the office as well as seniors was rude, the respondent used to blame her superiors for the mistakes committed and also used to ...
Bombay High Court
Shripad Dwarkanath Gupte And Others Vs Union Of India And Others
.... o one for the trade of Lagger; (iv) that as against the 6037 Industrial Employees (Artisans/Industrial Cadre), there were only 1235 Technical Supervisors to supervise the Artisan Staff. Promotions to the post of Technical Supervisors were always granted on trade-wise basis whereas promotion ...
Bombay High Court
New India Insurance Company Ltd Vs M/S. KLM Engineering Company Ltd And Others
.... ting. Illustrations (a) A, the lessor, gives B, the lessee, notice to quit the property leased. The notice expires. B tenders, and A accepts, rent which has become due in respect of the property since the expiration of the notice. The notice is waived. (b) A, the lessor, gives B, ...
Bombay High Court
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